CHANDER KUMAR JAIN Vs. ANAND KUMAR JAIN

JUDGEMENT

(1.) In Civil Misc. Case No. 2 of 1995, Anand Kumar Jain v. Chander Kumar, an application for issuing probate was moved by the applicant in the Court of District Judge, Bulandshahr. The District Judge transferred the same for disposal to the Court of Additional District Judge, Bulandshahr. The present revisionist moved an application 36C-2 raising preliminary question that the transferee Court had no jurisdiction on the ground that in view of the definition of the District Judge as contained in Section 2 (fab) of the Indian Succession Act. 1925 (hereinafter called as the Act) the transferee Court is not a principal civil court of original Jurisdiction. That application has been rejected by the learned Additional District Judge.

(2.) The present revision has been filed against the order dated 21.4.1999.

(3.) Sri B. D. Mandhyan, learned counsel for the revisionist has been heard at length.